SH. R. ZARZOLIANA Vs. THE STATE OF MIZORAM

JUDGEMENT

(1.) By means of this appeal, the appellants have impugned the judgment and order dated 19th February, 2013 passed in W.P. (C) No. 27/2012. By the said judgment, the writ petition that was preferred by the appellants has been dismissed both on merit as well as on the ground of delay and laches in approaching the writ Court.

(2.) Detail facts are not required to be referred to in this order as the same have been elaborately discussed in the impugned judgment. The writ petitioners/appellants were aggrieved by Annexures -34,38 and 39 orders dated 8th August, 198N; 10th June, 2005 and 16th November, 2005, respectively, by which their Land Settlement Certificates (in short, "LSC") had been cancelled. The writ petition was filed in April, 20127 and thus there was a delay of 24 (twenty-four) years and 7(seven) years, respectively, from 1988 and 2005. There was also no explanation as to the cause of such delay in approaching to writ Court.

(3.) We have heard Mr. C. Lalramzauva, learned senior counsel assisted by Mr. A.R. Malhotra, learned counsel appearing for the appellants. We have also heard Mr. Samuel Vanlalhriata Chhangte, learned State counsel. We have also perused the entire materials on record.